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MP HC: Can’t Subject Transfer Order to Judicial Review Unless Found to be Influenced by Malafide - (08 Oct 2024)

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MP HC has observed that it is well settled in law that an employer is the best judge to organize its work force and it is also well settled in law that a transfer order cannot be subjected to judicial review unless and until same is found to be influenced by malafide or arbitrary exercise of powers.

Tags : MP HIGH COURT   JUDICIAL REVIEW   TRANSFER ORDER  

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